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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(1)(a) in M.P. Industrial Relations Rules, 1961

(a)Copying fees for 100 words or part thereof at the rate of 25 nP : Provided that where an award or order or document exceeds three foolscap size of the paper, the approximate number of words to the nearest 100 for the purpose of copying fees :